THOYIB FARHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.973/2022 of Irinjalakuda Police Station, Thrissur District. The offences alleged against the petitioner are under Ss. 354(A)(1)(ii) of the Indian Penal Code, 1860 apart from Ss. 7,8,9(f) and Sec. 9(m) r/w Sec. 10 of the Protection of Children from sexual Offences, Act, 2012.

(3.) According to the prosecution, during the month of August 2022, when the victim went to the washroom of a mosque, the accused followed her and committed sexual assault by pressing on her genital part and thereby committed the offences alleged.